Section 49 in West Bengal Estates Acquisition Act, 1953
49. [ When this Chapter is to come into force.The provisions of this Chapter shall come into [force] [Section 49 Substituted by Section 14, ibid (with retrospective effect) for original section.] on such date and in such district or part of a district as the State Government may, by notification in the Official Gazette, appoint and for this purpose different dates may be appointed for different districts or parts of districts.]
